HARBHAJAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Prayer in this petition is for grant of anticipatory bail to the petitioner in FIR No.53 dated 01.06.2018, under Sections 452, 323, 34 IPC, Police Station Cantt. Ferozepur, District Ferozepur.

(3.) The petitioner, it is submitted, has been falsely implicated in the above mentioned FIR. Petitioner is stated to be a tenant of the complainant. Litigation regarding rented property was pending. Rent petition filed by the complainant stands dismissed on 20.09.2019. The police authorities, it is submitted, did not take any action in the FIR, since its registration in 2018. The petitioner, it is further submitted, has joined investigation pursuant to order dated 05.08.2020 and undertakes to extend full cooperation to the investigating authority at all times.